State vs Ratan Singh (2026:Rj-Jd:5883-Db)
2026 Latest Caselaw 1411 Raj

Rajasthan High Court - Jodhpur

State vs Ratan Singh (2026:Rj-Jd:5883-Db) on 2 February, 2026

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2026:RJ-JD:5883-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     D.B. Criminal Appeal No. 505/1998

                                   State of Rajasthan
                                                                                                        ----Appellant
                                                                         Versus
                                   Ratan Singh S/o Nathu Singh, by caste Rajput, R/o.Manchgao,
                                   Mount Abu (Raj.),
                                                                                                      ----Respondent


                                   For Appellant(s)            :     Mr. Rajesh Bhati, PP
                                   For Respondent(s)           :



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Judgment / Order

02/02/2026

Learned Public Prosecutor submits that on the basis of the

information dated 22.08.2025 received from the SHO and enclose

death certificate, during the pendency of the appeal, the appellant

Ratan Singh has passed away.

The report dated 22.08.2025 and death certificate of Ratan

Singh is taken on record.

In this view of the matter, the appeal is dismissed as abated.

Let record of the Court below be sent back immediately.

(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J

79-SanjayS/-

(Uploaded on 02/02/2026 at 05:06:04 PM)

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